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[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 22 in The Prevention of Food Adulteration Rules, 1955

22. [ Quantity of sample to be sent to the Public Analyst. [Substituted by G.S.R. 530(E), dated 29-7-2002 (w.e.f. 29-1-2003).]

- The quantity of sample of food to be sent to the Public Analyst/Director for analysis shall be as specified in the Table below] :-Table
Article of food Approximate quantity to be supplied
(1) (2)
1. Milk 500 ml
2. Sterilized Milk/UHT Milk [500 ml] [Substituted by G.S.R. 351 (E) dated 27.4.2010 (w.e.f. 27.4.2010).]
3. Malai/Dahi 200 gms
4. Yoghurt/Sweetened Dahi [500 gms] [Substituted by G.S.R. 351 (E) dated 27.4.2010 (w.e.f. 27.4.2010).]
5. Chhanna/Paneer/Khoya/Shrikhand 250 gms
6. Cheese/Cheese spread 200 gms
7. Evaporated Milk/Condensed Milk 200 gms
8. Ice-cream/Softy/Kulfi/Icecandy/Ice lolly 300 gms
9. Milk Powder/Skimmed Milk Powder 250 gms
10. Infant food/Weaning Food 500 gms
11. Malt Food/Malted Milk Food 300 gms
12. Butter/Butter Oil/Ghee/Margarine/Cream/Bakery Shortening 200 gms
13. Vanaspati, Edible Oils/Fats [400 gms] [Substituted by G.S.R. 351 (E) dated 27.4.2010 (w.e.f. 27.4.2010).]
14. Carbonated Water [3 litre] [Substituted by G.S.R. 351 (E) dated 27.4.2010 (w.e.f. 27.4.2010).]
15. Baking Powder 100 gms
16. Arrowroot/Sago 250 gms
17. Corn flakes/Macaroni Products/Corn Flour/Custard Powder 200 gms
18. Spices, Condiments and Mixed Masala (Whole) [500 gms] [Substituted by G.S.R. 351 (E) dated 27.4.2010 (w.e.f. 27.4.2010).]
19. Spices, Condiments and Mixed Masala (Powder) [500 gms] [Substituted by G.S.R. 351 (E) dated 27.4.2010 (w.e.f. 27.4.2010).]
20. Nutmeg/Mace [250 gms] [Substituted by G.S.R. 351 (E) dated 27.4.2010 (w.e.f. 27.4.2010).]
21. Asafoetida 100 gms
22. Compounded Asafoetida 150 gms
23. Saffron 20 gms
24. Gur/Jaggery, Icing Sugar, Honey, Synthetic Syrup, Bura 250 gms
25. Cane Sugar/Refined Sugar/Cube Sugar, Dextrose, Misri/Dried Glucose Syrup 200 gms
26. Aritificial Sweetener 100 gms
27. Fruit Juice/Fruit Drink/Fruit Squash [1 litre] [Substituted by G.S.R. 351 (E) dated 27.4.2010 (w.e.f. 27.4.2010).]
28. Tomato Sauce/Ketchup/Tomato Paste/Jam/Jelly/Marmalade/Tomato Puree/Vegetable Sauce 300 gms
29. Non-Fruit Jellies 200 gms
30. Pickles and Chutneys 250 gms
31. Oilseeds/Nuts/Dry Fruits 250 gms
32. Tea/Roasted Coffee/Roasted Chicory [500 gms] [Substituted by G.S.R. 351 (E) dated 27.4.2010 (w.e.f. 27.4.2010).]
33. Instant Tea/Instant Coffee/Instant Coffee-Chicory Mixture 100 gms
34. Sugar Confectionery/Chewing Gum/Bubble Gum 200 gms
35. Chocolates 200 gms
36. Edible Salt 200 gms
37. Iodised Salt/Iron Fortified Salt 200 gms
38. Food Grains and Pulses (Wholeand Split) [1 kg] [Substituted by G.S.R. 351 (E) dated 27.4.2010 (w.e.f. 27.4.2010).]
39. Atta/Maida/Suji/Besan/Other Milled Product/Paushtik and Fortified Atta/Maida 500 gms
40. Biscuits and Rusks 200 gms
41. Bread/Cakes/Pastries 250 gms
42. Gelatin 150 gms
43. Catechu 150 gms
44. Vinegar/Synthetic Vinegar 300 gms
45. Food colour 25 gms
46. Food colour preparation(Solid/Liquid) 25 gms solid/100 ml liquid
47. Natural Mineral Water/Packaged Drinking Water [4000ml] [Substituted by G.S.R. 655(E), dated 10th November, 2005, for '3000 ml' (w.e.f. 10-11-2005).]in three minimum original sealed packs
48. Silver Leafs [2 gms] [Substituted by G.S.R. 351 (E) dated 27.4.2010 (w.e.f. 27.4.2010).]
49. Prepared Food 500 gms
50. Proprietary Food(Non-Standardised Foods) [500 gms] [Substituted by G.S.R. 351 (E) dated 27.4.2010 (w.e.f. 27.4.2010).]
51. Canned Foods 6 sealed cans
52. Food not specified [500 gms] [Substituted by G.S.R. 351 (E) dated 27.4.2010 (w.e.f. 27.4.2010).]
[Note. [[Substituted by G.S.R. 659(E), dated 9-11-2005, for Note (w.e.f. 11-11-2005), Note, before substitution, stood as under:Note.- Foods sold in packaged condition (Sealed container/package) shall be sent for analysis in its original condition without opening the package and alongwith original label to constituted the approximate quantity.]]- Food sold in packaged condition (sealed container or package) shall be sent for analysis in its original condition, without opening the package as far as practicable, to constituted approximate quantity alongwith original label. In case of bulk packages wherever preservatives are to be added, as per the requirement under these rules, the sample shall be taken after opening sealed container or package and the contents of the original label shall also be sent alongwith the sample for analysis. However, such samples shall not be fit for microbiological analysis.]